Sujit Nama & 6 Ors vs The State Of Tripura & 4 Ors
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Tripura High Court

Sujit Nama & 6 Ors vs The State Of Tripura & 4 Ors on 2 April, 2026

2


                      HIGH COURT OF TRIPURA
                            AGARTALA
                       WP(C) No. 232 of 2026
Sujit Nama & 6 Ors.
                                                         ---- Petitioner(s)

                                    Versus
The State of Tripura & 4 Ors.
                                                       ----Respondent(s)

For Petitioner (s) : Mr. Purusuttam Roy Barman, Sr. Adv.

Mr. Samarjit Bhattacharjee, Adv.

Mr. SC Majumder, Adv.

For Respondent(s) : Ms. Pinki Chakraborty, Advocate.

[

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 02/04/2026

Heard Learned Sr. Counsel Mr. Purusuttam Roy Barman,

assisted by Mr. Samarjit Bhattacharjee, Learned Counsel appearing for

the petitioners.

It is the case of the present petitioners that TRBT issued an

advertisement notification dated 15.07.2022 for filling up of the posts of

Graduate Teacher (STGT 2022) wherein 230 Nos. of posts were

advertised (UR 29, SC 29 & ST 172). The present petitioners appeared

in the exam but the TRBT Authority till today has not published the

result of the said examination.

In the meantime, one Dipankar Saha Roy who was one of

the aspirants of the said notification filed a writ petition before this

Court and this High Court by judgment dated 19.12.2022 in WA

No.458/2020 gave certain directions. After that, challenging the

judgment of the Division Bench, the State preferred SLP and Hon'ble

Supreme Court of India by order dated 22.04.2024 in SLP (Civil)

No.32678/2023 passed an order for maintaining status quo with respect

to the appointment.

In the meantime, another notification has been issued by

the TRBT by which 700 posts (UR-364, SC-119 and ST-217) have been

advertised for selection of Graduate Teachers.

But unfortunately, according to the Learned Sr. Counsel till

today the TRBT Authority has not declared the result of the same

notification dated 15.07.2022 for which they were compelled to file this

writ petition before this Court seeking certain reliefs for issuing

necessary direction upon the respondent authority to declare the result

to the said test with a separate prayer for withholding the process of

said selection test for the Graduate Teachers dated 29.08.2025

(Annexure-15).

Learned Counsel Smt. Pinky Chakraborty, appears on behalf

of all the respondents and accepts notice on behalf of the said

respondents, thus formal notice upon the said respondents is waived.

Learned Counsel at this stage urged for an accommodation

to file counter affidavit.

Request is considered.

List the matter on 22.06.2026.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2026.04.02 18:16:31 +05'30'

Satabdi